FRANCISA CONDUCTOR KERALA STATE ROAD TRANSPORT CORPORATION KOLLAM Vs. KERALA STATE ROAD TRANSPORT CORPORATION THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner is an employee of the Kerala State Road Transport Corporation. He has been placed under suspension on April 25, 2002. Charge sheet has been issued, enquiry held and he was awarded the punishment of "removal from service" on November 29, 2002. This has been confirmed by the appellate authority.

(2.) The petitioner had thereafter approached the Kerala State Road Transport Appellate Tribunal by way of a revision and the revisional authority, by Exhibit P1 order, had set aside the punishment and remanded the case to the disciplinary authority with direction to dispose of the case in accordance with law, after affording full opportunity to adduce defence evidence and defence documents.

(3.) Consequent to this order, respondent Corporation is bound to hold a fresh proceedings against the petitioner and they are at liberty to take appropriate action in accordance with law. The contentions raised by the counsel for the petitioner is that the petitioner has to be deemed as placed under suspension because of the orders and therefore, he is entitled to get subsistence allowance at the admissible rates till such time further orders are passed as directed by the Tribunal.